KALTHURI MALLIKARJUNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This judgment shall also dispose of Criminal Appeal No. 981 of 1994 as also Criminal Revision No. 769 of 1994 because they arise out of the same judgment passed by the Sessions Judge at Nellore in Sessions Case No. 147 of 1992, whereby the accused appellants A-1 and A-2 have been convicted.

(2.) Nine persons have been prosecuted under Sections 148 and 302 read with Sections 34 and 149 of the Indian Penal Code for committing the murder of Kavali Madhusudhan. Charges under Sections 148 and 302 read with Sections 34 and 149 of the Indian Penal Code were framed against all the accused persons. The Sessions Judge convicted A-1 and A-2 under Section 302 of the Indian Penal Code and sentenced each of them to suffer imprisonment for life, but acquitted there of the remaining charges levelled against them. The remaining accused persons, A-3 to A-9 were also acquitted of all the charges levelled against them.

(3.) Feeling aggrieved by the judgment of conviction and sentence, A-1 and A-2 have preferred Criminal Appeal No. 381 of 1994. The State has also preferred Criminal Appeal No. 981 of 1994 against the judgment of acquittal of A-3 to A-9. The complainant also filed Criminal Revision No. 769 of 1994 against the judgment of acquittal of A-3 to A-9.